Union Of India Vs Reliance Industries Limited & Ors.
.... ns are summarized in the paras below: Submission I: Scope of Intervention under Section 34 of the A&C Act is Limited. 21. Learned senior counsel for Reliance argues, that the scope of interference by the court under section 34 of the A&C Act is very limited. Furthermore, the p ...
Delhi High Court
Union Of India & Anr Vs Vedanta Ltd & Ors
.... he aforesaid decision, the duty of the Government of India is to provide complete protection to the natural resources as a Trustee of the public at large and as observed by the Hon’ble Supreme Court, the Union of India cannot enter into a contract that permits extraction of resources in a manner ...
Delhi High Court
Government Of India Vs Vedanta Limited & Anr
.... ck of clarity with respect to the period of limitation for enforcement of a foreign award. Part B Scheme of the 1996 Act for enforcement of New York Convention awards On account of certain anomalies in the impugned judgment with respect to the enforcement of foreign awards, it has beco ...
Supreme Court Of India
Great Eastern Shipping Co. Ltd Vs State Of Karnataka & Ors
.... f right to use machinery, the hire charges collected by the respondent from the contractors were not exigible to sales tax. On a careful reading and analysis of the various clauses contained in the agreement and, in particular, looking to clauses 1, 5, 7, 13, and 14, it becomes clear that the tra ...
Supreme Court Of India
Union Of India & Ors Vs M/S Rvg Metals & Alloys Pvt Ltd
.... authority in this behalf to examine at any time accounts maintained and furnish the Central Government or the administering authority or any other officer authorized by it in that behalf such information and returns as they may desire; (x) the licensee shall allow any officer authorized by ...
Delhi High Court
Cairn India Limited Vs Directorate General of Foreign Trade
.... evelopment and well being of the citizens of the country. All efforts would need to be made in this direction by the stakeholders so that the overall interest of the country in this regard is not compromised. 3. Contractual provisions of the Production Sharing Contract, earlier decisions of ECS, ...
DELHI HIGH COURT
ONGC Ltd. Vs State of Gujarat
.... . Relevant portion of the said circular reads as under: "As you are aware, PDS kerosene and domestic LPG continue to be subsidized products post APM. The Government had earlier notified The PDS kerosene and Domestic LPG Subsidy Scheme, 2002'' on January 28, 2003 for administering post APM subsidi ...
gujarat high court
Rare(H) Minerals Private Limited Vs The Union of India and Others
.... onsistent with Section 12(3)(b) of the Act of 2002. 14. It can thus, be seen that an applicant who seeks an exploration licence u/s 12 of the Act of 2002 is aware while making such application that the same would be considered by the administering authority in the manner prescribed by said Sectio ...
Bombay High Court (Nagpur Bench)
Larsen and Toubro Ltd and 1 Vs Union of India and Others
.... y High which is situated at about 180 kms. from the shores of India is not part of the territory of India as stated in Article 1 of the Constitution. As per Section 7 of the Maritime Zones Act, it is part of Exclusive Economic Zone. It is of course true that under Article 297 of the Constitution, it ...
Gujarat High Court
Larsen and Toubro Ltd and 1 Vs Union of India and Others
.... which is situated at about 180 kms. from the shores of India is not part of the territory of India as stated in Article 1 of the Constitution. As per Section 7 of the Maritime Zones Act, it is part of Exclusive Economic Zone. It is of course true that under Article 297 of the Constitution, it is pr ...
Gauhati High Court
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